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nf44
No. 654(2)/XVIIN-1-178-81
Dated Lucknow, February 26, 1982
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the Uttar
Pradesh Uchchatar Shiksha Sewa Ayog Sanshodhan Adhiniyain 1982 (Uttar Pradesh •
Adhiniyam Sankhya 9 of 1982), as passed by the Uttar Pradesh Legislat
ure-and assented to by the Governor on February 26, 1982:
2
Ifk8f 8TITTSITKut TM, 26 cR.KTit, 1 9 8 THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMIS-
SION (AMENDMENT) BILL, 1982
(U. P. Acr No. 9 OF 1982) (As passed by the Uttar Pradesh Legislature)
AN 1
ACT
to amend the Uttar Pradesh Higher Education Services Commission Act, 1980.
•IT is HEREBY enacted in the Thirty-third Year of the Republic of India as follows :-
1. (1) This Act may be called the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1982.
(2) It Shall be deemed to have come into force on December 4, 1981.
2. In section 4 of the Uttar Pradesh Higher Education Services Commission Act, 1980, hereinafter referred to as the principal Act, for sub-section (2), the following sub-section shall be substituted, namely :— ."(2) No person shall be qualified for appointment as Chairman or
member unless he is or has been—
(a) a person occuPying, in the opinion of the State Government, a position of eminence in public life or in judicial or administrative service; or
a Vice-Chancellor of any University; or
a Professor in any University; or
a Principal of a college for a period of not less than ten years; or
a teacher of a college for a period of.not less than fifteen years."
3. After section 31 of the principal Act, the following section shall be Inserted, namely :—
"31-A. (1) The State Government may, for the purposes of removing p e rem ye any difficulty, by a notified order direct that the owr to difficulties. provisions of this Act shall, during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition Or omission, as it may deem to be necessary or expedient :
Provided that no such order shall be made after the expiry of two. years from the date of commencement of this Act.
Every order made under sub-section (I) shall be laid before both Houses of the State Legislature.
No order under sub-section (1) shall be called in question in any court on the ground that no difficulty, as is referred to in sub-section (1), existed or required to be removed."
4. (1) The Uttar Pradesh Higher Education Services Commission (Amend- ment) Ordinance; 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything doim or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corres- ponding provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times. P. Ordi-
no. 25
1981.
5
Short title and commencement. Amendment of section 4 of U. P. Act no. 16 of 1980,
Insertion of new section 31-A. Repeal and
savings.
By order,
G. B. SINGH,
Sachiv.
eorop th—tto ch 362 HO (e4111 0)-2 7-2-112—( 3988)-1982—.700 (40)
3